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State of Andhra Pradesh - Section

Section 26 in Andhra Pradesh School Education (Regulation of Transfers) Rules, 2005

26.

This order issues with the concurrence of Finance (ESE) Department vide their U.O.No. 7473/358/ESF./05, dated 4-8-2005.Department of School Education Transfer Application.
1. Name :
2. Designation :
3. Subject :
4. Medium/ Language :
5. Date of Birth :
6. Date of joining in the Present Cadre/post :
7. Present place of working :
8. Date from which the individual is working inthe present School/Institution/located in the villagePanchayat/Town :
9. % HRA drawn in the present School/Institution :
10. in the case of drawing 10% HRA, the distancebetween school and the nearest Bus stage/ Railway Station :
11. Whether he/she is president of GeneralSecretary of the District/State Recognized Association :
12. Whether spouse is employee of State Govt./Local body/Aided Institution :
13. State Whether the teacher is :
(i) Widow :
(ii) Legally Separated Single women :
(iii) If he/she is suffering with the following diseases viz. :
(a) Cancer  
(b) Heart Surgery  
(c) Neuro-Surgery  
(d) Bone-TB  
(e) Kidney Transplantation  
(iv) Physically Handicapped (not less that 70% handicapped on thelegs of Orthopedically handicapped) :
14. Whether spouse is employee of StateGovernment,/Local body/Aided institution :
Note. - Certificates against the points 11, 12 and 13 (ii) (iii) (iv) shall be enclosed.
  Signature of the Applicant Designation
CertificateCertified that the particulars furnished by the applicant are verified with reference to certificates, records of the School/Institution and Service Register of the individual and found correct.Signature of the Head Master Designation with SealNote. - The teachers who have submitted false information, and certificates and the officers who have counter signed the information will be liable for disciplinary action as per rules in addition to filling of Criminal cases against them.